SURAJ KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing.

(2.) Heard Mr. Dewendra Narayan Singh, learned counsel for the petitioner and Ms. Indu Kumari Shrivastava, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(3.) The petitioner is in custody in connection with Daudpur PS Case No. 72 of 2020 dated 02.04.2020, instituted under Sections 272, 273, 290, 506/34 of the Indian Penal Code and 30(a), 37(b)(c) of the Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the 'Act').